REGENT COMPUTRONICS PVT. LTD.

CHANDRA NATH MUKHERJEE Appellant

V/S

Tusharika Devi Respondents

Referred Judgements :-

DURGA PROSAD BUNDOPADHAYA V. BRINDABUN ROY [REFERRED]
BURNA MOYI DASSEE V. BURNA MOYI CHOWDHURANI [REFERRED]
MOULVI WAZED ALI KHAN PANEE V. BROJENDRA KUMAR BANDOPADHAYA [REFERRED]
UDAY CHAND MAHATAB V. DIBAKAR SEN [REFERRED]
UDAY CHAND MAHATAB V. TIRTHA NATH BASU [REFERRED]
MUNSHI ALAUDDIN AHAMMED CHOUDHURY V. TOMIZUDDIN AHAMMED [REFERRED]
<RC>ILR(CAL) 1967 2 610;LAWSUIT(CAL) 1964 0 258;</RC> HIGH COURT OF CALCUTTA <JGN>P. N. MOOKERJEE,D. BASU</JGN> CHANDRA NATH MUKHERJEE TUSHARIKA DEVI <AT>APPEAL 322 OF 1959</AT> 21.09.1964 <SUBJECT>TENANCY</SUBJECT><SI> BENGAL TENANCY ACT,1885 SEC 16;BENGAL TENANCY ACT,1885 SEC 15; <ACT>BENGAL TENANCY ACT,1885</ACT> <S>S.16</S><ACT>BENGAL TENANCY ACT,1885</ACT> <S>S.15</S> OF THE <ACT>INDIAN LIMITATION ACT</ACT><S>ART.116</S> </SI> <FV>APPEAL DISMISSED</FV> <ADV>RABIRANJAN DAS GUPTA,ADITYA NARAYAN ROY [REFERRED TO]
SHAIKH ABDUL GAFFAR V. F.B. DOWNING [REFERRED]
MONOMOHON SINGH ROY V. SANTOSH KUMAR DE [REFERRED]
DURGADASI DASI V. KRISNA BEHARI BISWAS [REFERRED]
CHANDRANATH MUKHERJEE VS. TUSHARIKA DEBI [REFERRED]
ABDUL GAFFAR VS. PIRTHVI CHAND LAL CHOUDHARY [REFERRED]
HUMAYAUN RAZA CHOUDHURY VS. TARINI CHARAN TEWARI [REFERRED]

JUDGEMENT

(1.) This appeal is by the Defendant and it arises out of a suit for recovery of arrears of rent, cesses and damages etc., in respect of a Seputni, for the years 1360 and 1361 B.S. The claim was laid in the plaint at Rs. 19,793-9-9 p. under the following heads: <FRM>JUDGEMENT_25_LAWS(CAL)9_1964_1.html</FRM>

(2.) The material defence was that the Plaintiffs' suit was not maintainable in view of Sections 15 and 16 of the Bengal Tenancy Act, as they did not get their names mutated in the landlord's sherista in due time according to law and further, that it was barred by limitation.

(3.) Both the above defences were overruled by the learned Subordinate Judge and the Plaintiffs' suit was decreed. Hence this appeal by the Defendant.

Click here to view full judgment.

CHANDRA NATH MUKHERJEE Vs. TUSHARIKA DEVI

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address